Section 377B in Rules of Procedure and Conduct of Business in Lok Sabha
377B. Time for tabling notices and their validity.
(1)Notices received during a week commencing from its first sitting till 10.00 hours on the last day of the week on which the House sits shall be valid for that week.(2)Notices received after 10.00 hours on the last day of the week on which the House sits shall be valid for the next week. Notices received after 10.00 hours and upto 10.30 hours on that day shall be deemed to have been received at the same point of time and these shall be ballotted to determine the inter-se priority of members. Notices received subsequently shall be arranged in accordance with the date and time of their receipt.(3)Notices not selected during the week for which they have been tabled, shall lapse at the end of the week:Provided that a notice referred for facts under order of the Speaker shall not lapse till it is finally disposed of.
